CANTONMENT BOARD Vs. GOPAL DAS KABRA AND OTHERS

JUDGEMENT

(1.) The Review Petition No.950/2015 is filed by the Cantonment Board. The other two review petitions are filed by the persons, who claim to have been declared elected as Corporators in the elections held on 17.05.2015, which, however, has been quashed and set aside by this Court.

(2.) The decision of the learned Single Judge, which was the subject matter of appeal, being Writ Appeal No.204/2015 and Writ Appeal No.288/2015, was confirmed and the appeals were disposed of with observations. The legal position regarding the governing statutory provisions has been interpreted by the Division Bench of this Court vide decision dated 21.07.2015.

(3.) It is not in dispute that against the said decision, Special Leave Petitions were filed before the Supreme Court, which have been dismissed on 05.10.2015, bearing S.L.P. (C) CC No(s).17256-17257/2015.